R.J. SHEYA Vs. BRANCH MANAGER

JUDGEMENT

(1.) IN this writ petition, the petitioner seeks to quash the order passed by the second respondent dated 15.04.2014, by which, the petitioner's request for grant of educational loan to pursue her M.B.B.S Course came to be rejected.

(2.) THE impugned order states that the appropriate authorities has rejected the proposal as the properties offered as collateral security do not have proper Four Wheeler access. The petitioner challenges impugned order on the ground that it is arbitrary and unreasonable and that the property has an access and there is no need for four wheeler road access to offer the property as collateral security.

(3.) ON a perusal of the said report dated 13.03.2013, it is seen that Field Officer conducted the inspection on 12.03.2014 and on verification of the documents, it was noted that there was the four links pathway mentioned in the document, which was not clear on the site, and trees and a portion of the house occupy the pathway and the property given as collateral security cannot be reached even by two wheeler or by walk. Therefore, it was stated that the property cannot be taken for valuation.